KHALEEL AHAMED Vs. SPECIAL DEPUTY COMMISSIONER

JUDGEMENT

(1.) Learned Additional Government Advocate is directed to take notice.

(2.) Petitioners are before this Court seeking issuance of writ of certiorari to quash the order at Annexure 'A' dated 21.1.2002 and also the endorsements dated 29.1.2002 and 11.11.2011 at Annexures 'B' and 'D' respectively passed by the 1st respondent.

(3.) Petitioners who are the legal representatives of deceased Abdul Rasheed, have filed this writ petition challenging the order of dismissal for default dated 21.1.2002 passed by the 1st respondent. According to the petitioners, the land bearing Sy.No.131 situate at Voddeyandahalli, Talakadu Hobli, T Narasipura Taluk, Mysore District measuring 3 acres belong to the 2nd respondent-Mutt. The 1st petitioner and his father were cultivating the said land as tenants since 1961. As such, they filed Form No.7 claiming occupancy rights before the Tahsildar, T.Narasipura. When the matter was pending, father of the petitioners expired. Even earlier to that, matter was adjourned indiscriminately from time to time for want of Presiding Officer.